Section 65(2) in The Punjab Separation of Judicial and Executive Functions Act, 1964
(2)On examining any record under section 435 or otherwise, the District Magistrate may direct any Sub-divisional Magistrate subordinate to him to make, and the Sub-divisional Magistrate may himself make or direct any subordinate Magistrate to make, further inquiry into any proceeding in which an order of release or discharge has been made under section 119 :Provided that an District Magistrate shall make any direction under this section for further inquiry into the case of any person unless such person has had an opportunity of showing cause why such direction should not be made."
